Smti Prosen M. Sangma vs . State Of Meghalaya & Ors.
2024 Latest Caselaw 13 Meg

High Court of Meghalaya

Smti Prosen M. Sangma vs . State Of Meghalaya & Ors. on 1 February, 2024

Author: H. S. Thangkhiew

Bench: H. S. Thangkhiew

 Serial No. 13
 Supplementary List
                   HIGH COURT OF MEGHALAYA
                         AT SHILLONG

WP(C) No. 388 of 2023
                                     Date of Decision: 01.02.2024

Smti Prosen M. Sangma          Vs.     State of Meghalaya & Ors.

Coram:
Hon'ble Mr. Justice H. S. Thangkhiew, Chief Justice (Acting)


Appearance:
For the Petitioner(s)      :   Ms. L.D. Sangma, Adv.

For the Respondent(s)      :   Mrs. T. Yangi B, AAG with

Ms. R. Colney, GA

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER(ORAL)

1. The petitioner who was appointed as an Armed Branch

Constable in the office of the Superintendent of Police, East Khasi

Hills, District is before this Court with a prayer that the

representation filed by him dated 13.10.2023, be considered.

2. The brief facts are that the petitioner after being

appointed was placed under suspension on the allegation that he had

furnished false educational certificates, for which Departmental

Proceedings were drawn up and he stood dismissed from service by

the order dated 26.04.2006.

3. Thereafter, it appears that Criminal Proceedings were

also initiated against the petitioner, wherein the petitioner was

discharged with an observation that the Prosecution has failed to

prove the case beyond the reasonable doubt. It is in this backdrop that

the petitioner had submitted the above noted representation.

4. It is submitted by Ms. L.D. Sangma, learned counsel for

the petitioner that at this stage it would suffice if directions are issued

to the respondents to dispose of the representation. This is not

objected by Mrs. T. Yangi B, learned AAG for State respondents.

5. Accordingly, it is directed that the respondents more

specifically the respondent No. 2, to take up the representation dated

13.10.2023, for consideration and for disposal within a period of

2(two) months from the date of this order.

6. With the above directions, matter stands closed and is

accordingly disposed of.

Chief Justice (Acting)

Meghalaya 01.02.2024 "V. Lyndem-PS"